JAGBIR Vs. STATE (N.C.T. OF DELHI)

JUDGEMENT

(1.) Petition under Sec. 439 Cr.P.C. has been preferred on behalf of the petitioner in FIR No.226/2019, under Ss. 363/366/376 I.P.C. and Ss. 4/6 of POCSO Act registered at Police Station: Mayur Vihar, Delhi.

(2.) In brief, as per the case of the prosecution, the aforesaid FIR was registered at Police Station Mayur Vihar on statement of "Mrs.R", mother of the victim, wherein she alleged that some unknown person had kidnapped her daughter namely "N", aged about 15 years. The victim was reportedly missing since 09/07/2019.

(3.) Finally, on the basis of mobile technical surveillance and CDR location, victim was eventually recovered on 5/10/2021 along with her 8 month old female child from the house of petitioner/accused. The UPT of the victim is also stated to have been found positive and she was about 1" months pregnant.